Section 1(3) in The M.P. Civil Services (Conduct) Rules, 1965
(3)Save as otherwise provided in these rules they shall apply to all persons appointed in civil services and posts in connection with the affairs of the State of Madhya Pradesh :Provided that nothing in these rules shall apply to Government servants who are-(a)members of the All India Services;(b)holders of any posts in respect of which the Governor may, by general or special order, declare that these rules shall not apply.[* * *] [Second proviso to sub-rule 3 of Rule 1 omitted vide Notification No. F-C-5-1-96-3-EK, dated 25-5-2000.]
